Bombay Electric Supply And ... vs Shukhdeo Rameshankar Prasad
2022 Latest Caselaw 11440 Bom

                Megha                                         915_iast_25525_2021.doc



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                          INTERIM APPLICATION (STAMP) NO.25525 OF 2021
                                               IN
                                   FIRST APPEAL NO.232 OF 2022

                Bombay Electric Supply and Transport
                Undertaking                                                 ...Appellant
                                 Versus
                Sukhdeo Ramshankar Prasad                                 ...Respondent
                                                ...
                Mr. Bhavesh Wadhwani i/b. M/s. M.V. Kini and Co. for the Appellant.
                Mr. Amol Gatne with Ms Swati Mehta for the Respondent.


                                           CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 10th NOVEMBER, 2022.

P.C. :-

1. Learned counsel for the Appellant states that the Appellant-

Insurance Company has deposited the entire compensation as per the

impugned Judgment and Award.

2. In view of the said statement, execution and

implementation of the impugned Judgment and Award is stayed

pending hearing of the appeal.

3. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.11.14 10:45:54

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